PREM LAL KORDE Vs. JAKIR KHAN

JUDGEMENT

(1.) Leave granted.

(2.) These appeals challenge (i) the judgment and order dated 04.01.2017 passed by the High Court1 in Writ Appeal No. 782 of 2016 and (ii) the order dated 03.05.2017 passed by the High Court in Review Petition No. 206/2017.

(3.) In the process of selection undertaken in the year 2008 to fill up 3741 posts of Forest Guards in the State of Madhya Pradesh, 137 Forest Guards were to be appointed in the District of Chhindwara with which we are presently concerned.